Madhya Pradesh High Court
M/S Bhagirath Sevaram Through Mohammad ... vs M.P. State Agricultural Marketing ... on 6 March, 2017
-: 1 :-
Writ Petition No.1446 of 2017.
06.03.2017:-
Shri Rahul Sethi, learned counsel for the petitioner.
Shri Kamal Airen, learned counsel for the Respondents,
on advance notice.
By this writ petition, the petitioner has challenged the show cause notice dated 20th June, 2016 (Annexure P/9).
Counsel for the petitioner submits that reply to the show cause notice has already been filed on 29/06/2016 and has sought liberty to file additional reply alone.
Learned counsel for the Respondents has submitted that till today no action has been taken in pursuance to the show cause notice and the Respondents will duly consider the reply of petitioner and will pass a reasoned order before taking any action. The petitioner is free to file additional reply.
In view of the aforesaid, no case for entertaining the writ petition is made out at this stage. The writ petition is disposed off in view of the stand of Respondents.
C.c. as per rules.
[ VIVEK RUSIA ] -: 2 :- JUDGE (AKS)